High Courts14 Jan 2011
Jai Prakash Yadav Vs State and Others
Uttarakhand High Court · (2011) 01 UK CK 0063
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 834 of 1,058
High Courts14 Jan 2011
Smt. Nisha Kumari and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 01 UK CK 0046
High Courts14 Jan 2011
R.K. Travels and Others Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 01 UK CK 0045
High Courts14 Jan 2011Allowed
Matsya Jeevi Sahkari Samiti Ltd. Vs State and others
Uttarakhand High Court · (2012) 1 UC 24 : (2011) 1 UD 250
Constitution of India, 1950 — Article 14, 19(1), 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122C, 122C(6), 122C(7), 126, 333
High Courts07 Jan 2011
B.J. Services Company Middle East Ltd. Vs Deputy Director of Income Tax and Others
Uttarakhand High Court · (2011) 197 TAXMAN 236 : (2011) 2 UD 382
Income Tax Act, 1961 — Section 144C(2), 144C(5)
High Courts07 Jan 2011Dismissed
Nitya Nand Vs State of Uttrakhand
Uttarakhand High Court · (2011) 1 NCC 659 : (2011) 1 UC 393
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304, 304B, 306, 34
High Courts07 Jan 2011Dismissed
GIL Mauritius Holdings Ltd. Vs Assistant Director of Income Tax
Uttarakhand High Court · (2011) 197 TAXMAN 247
Income Tax Act, 1961 — Section 144, 144C, 144C(1), 144C(13), 144C(2)
High Courts07 Jan 2011Dismissed
Roju and others Vs State of Uttar Pradesh (now State of Uttarakhand)
Uttarakhand High Court · (2012) 1 UC 8 : (2011) 1 UD 270
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts07 Jan 2011Allowed
Virendra Kumar and Others Vs State Of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 NCC 542
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 506
High Courts06 Jan 2011
Madan Mohan Chaudhary Vs State of Uttaranchal and others
Uttarakhand High Court · (2011) 128 FLR 910 : (2011) 1 UD 6
Constitution of India, 1950 — Article 32Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 3(8)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 2, 4
High Courts06 Jan 2011Dismissed
State of Uttarakhand Vs Rakesh Mittal and Another
Uttarakhand High Court · (2011) 131 FLR 172 : (2011) 1 UC 388
Constitution of India, 1950 — Article 16
High Courts06 Jan 2011Dismissed
Iswar Singh Manral Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 387
High Courts06 Jan 2011Allowed
Yashwant Singh Chauhan Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0058
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts06 Jan 2011Allowed
Deepak Jain Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0056
Penal Code, 1860 (IPC) — Section 307, 34, 504, 506
High Courts06 Jan 2011Allowed
Ajay Singh Rawat Vs State of Uttarakhand and Narendra Singh Bisht
Uttarakhand High Court · (2011) 01 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts06 Jan 2011
Smt. Manju Kannojia Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 131 FLR 174 : (2011) 1 UC 390
High Courts06 Jan 2011Allowed
Maser Ali Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 420, 504, 506
High Courts06 Jan 2011
Smt. Dashrathi Vs The Additional Director, Animal Husbandry (Pashu Palan) Department and Others
Uttarakhand High Court · (2011) 01 UK CK 0025
High Courts06 Jan 2011
Hemant Kumar Upreti and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 01 UK CK 0022
High Courts06 Jan 2011Dismissed
Madan Lal Aggarwal and Another Vs District Judge, Pauri Garhwal and Another
Uttarakhand High Court · (2011) 1 UD 364
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)